Section 13C in Andhra Pradesh Prohibition Act, 1995
13C. Appeal.
- Any person aggrieved by an order passed by [Executive Magistrate or Deputy Commissioner of Prohibition and Excise and/or the Deputy Commissioner of Special Enforcement Bureau and/or the Superintendent of Police] [Substituted 'the Deputy Commissioner of Prohibition and Excise' by Act No. 18 of 2020.] under section 13, may within sixty days from the date of passing such order appeal to the [the District Magistrate or Commissioner of Prohibition and Excise or the Commissioner, Special Enforcement Bureau, as the case may be] [Substituted 'Commissioner of Prohibition and Excise' by Act No. 18 of 2020.], who may after giving reasonable opportunity to the appellant pass such order as he deems fit.
